Delhi High Court - Orders
Hindi Khabar Networks Private Limited vs Registrar Of Trade Marks on 8 October, 2025
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 66/2025
HINDI KHABAR NETWORKS PRIVATE LIMITED .....Appellant
Through: Mr. Rahul Vidhani, Mr. Lakshya
Gupta, Mr. Saurabh Kumar, Ms.
Shreya Jain, Ms. Mokshita Gautam,
Mr. Dhruv Sikka and Mr. Yashik
Sehgal, Advocates.
versus
REGISTRAR OF TRADE MARKS .....Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Mayank Sansanwal and Mr. Om Ram,
Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 08.10.2025 I.A. 24874/2025(Exemption)
1. Exemption is allowed, subject to all just exceptions.
2. The Application stands disposed of.
I.A. 24875/2025(Additional Documents)
3. The present Application has been filed on behalf of the Appellant under Order XLI Rule 27 read with Section 151 of the Code of Civil Procedure, 1908 seeking leave to place on record additional documents.
4. For the reasons stated in the Application, the same is allowed.
5. The Application stands disposed of.
C.A.(COMM.IPD-TM) 66/2025
6. This is an Appeal filed under Section 91 of the Trade Marks Act, 1999 read with Rule 156 of Trade Marks Rules, 2017 being aggrieved by the impugned order dated 28.05.2025 passed by the Respondent.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/10/2025 at 00:01:29
7. Issue Notice. The learned Counsel for the Respondent accepts Notice.
8. Let the Reply / Written Submissions be filed within a period of four weeks from date. Rejoinder thereto, if any, be filed within two weeks thereafter.
9. List for hearing on 27.01.2026.
TEJAS KARIA, J OCTOBER 8, 2025/sms This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/10/2025 at 00:01:29